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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Goa - Subsection

Section 38(2) in Goa Tax on Entry of Goods Rules, 2000

(2)The Challan shall be filled up in quadruplicate. One copy of the Challan shall be retained by the Treasury; one copy shall be sent by the Treasury Officer to the appropriate assessing authority and other two copies shall be returned to the dealer/depositor, duly signed in proof of payment.